ANJU RATHORE Vs. STATE OF J&K

JUDGEMENT

(1.) Petitioners applied for the post of Teachers in District Cadre Kathua pursuant to the Advertisement Notification Nos. 03 of 2012 dated 28.12.2012, 05 of 2013 dated 02.03.2013 and 06 of 2013 dated 10.05.2013. They are aggrieved of the selection of private respondent Nos. 7 to 22, who were selected for the post of Teachers in District Cadre Kathua pursuant to Advertisement Notification No. 06 of 2013 dated 10.05.2013. The petitioners, thus, seek quashing of selection of private respondent Nos. 7 to 22 for the aforementioned post of Teachers.

(2.) The brief facts which arise for consideration in this petition are that Service Selection Board issued three Advertisement Notification Nos. 03 of 2012 dated 28.12.2012, 05 of 2013 dated 02.03.2013 and 06 of 2013 dated 10.05.2013 for selection to the post of Teachers in various districts in the State including District Kathua.

(3.) In terms of para 8 of the Advertisement Notification of 05 of 2013, it was produced as under:- "Candidates who are eligible for applying for more than one post are required to apply on the prescribed application form separately for different posts. However, the candidates need not to apply for same post advertised through Advertisement Notice Nos. 03 of 2012, 01 of 2013, 02 of 2013, 03 of 2013, 04 of 2013 and for current notification more than once. The eligibility with regard to the age shall be 01.01.2012 for Advertisement No. 3 of 2012 dated 28.12.2012 and 01.01.2013 for other notifications. The age and qualification within the relevant cut-off dates shall strictly be followed. Any aspirant/candidate accruing any higher qualification shall have to apply afresh to seek consideration of such qualification in the relevant discipline." Therefore, the candidature of the petitioners who had applied under the Advertisement Notification No. 3 of 2012, in terms of the said clause was also considered for selection under the posts advertised vide Advertisement Notification No. 3 of 2012.